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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1) in The Bihar Municipal Act, 2007

(1)A Municipal Corporation or a Class 'A' Municipal Council may, from time to time, constitute Subject Committees consisting of Councillors to deal with the following matters, namely:-
(a)water-supply drainage and sewerage, and solid waste management;
(b)urban environment management and land use control; and
(c)slum services.